- (1.) Heard.
(2.) The appropriate Government refused to make reference of the industrial dispute in the Labour Court because of the belated nature of the dispute. Admittedly, the appellant -writ petitioner approached the authority under the Industrial Disputes Act. 1947 at a very, very belated stage, just immediately prior to his superannuation. The learned Single Judge has, therefore, rightly dismissed the writ application. We see no reason to interfere with the order under challenge in this appeal.
(3.) The appeal is dismissed.;